Mangi Lal And Anr vs Shri Dhanna And Ors (2024:Rj-Jp:13703)
2024 Latest Caselaw 2073 Raj/2

Rajasthan High Court

Mangi Lal And Anr vs Shri Dhanna And Ors (2024:Rj-Jp:13703) on 19 March, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:13703]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 10267/2008

                                    1. Mangi Lal S/o Late Shri Hema Ram Raiger
                                    2. Smt. Prem Devi W/o Late Shri Hema Ram
                                       Both residents of village Archrol, Tehsil Amber, Jaipur
                                                                                         ----Petitioner-Defendants
                                                                        Versus
                                    1. Shri Dhanna son Shri Nathu Raiger (Since Deceased)
                                    1/1. Shri Laxmi Chand son of Dhanna
                                    1/2. Shri Roop Narain Son of Dhanna
                                    1/3. Shri Ram Chandra Son of Dhanna
                                    1/4. Smt. Gulli Wife of Ramsi
                                    1/5. Mohan Son of Ramsi
                                    1/6. Tara Chand son of Ramsi (minor) through its natural
                                    guardian mother Gulli W/o Ramsi
                                    All residents of village Achrol, Tehsil Amber, Jaipur
                                                                                    Respondents/Plaintiffs

2. Smt. Panchi Devi D/o Dhanna wife of Sadhu Ram resident of Mauzi Pura, Jamwa Ramgarh, Jaipur

3. Smt. Chunni D/o Dhanna wife of Ram Pal resident of Gram Harmada, Tehsil Amber, Jaipur Respondents/Defendants

4. Civil Judge (Jr. Div.) Jaipur District, Jaipur

----Proforma Respondent

For Petitioner(s) : Mr. Manish Sharma For Respondent(s) : Mr. O.P. Mishra

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order

19/03/2024

Learned counsel for the petitioners submits that this civil writ

petition is rendered infructuous.

The civil writ petition is dismissed accordingly. Pending

application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/104

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